Section 38(3) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(3)For the purpose of causing any building to be demolished under sub-section (1), the Chief Executive Officer use or cause to be used such force as may be necessary:Provided that, the Chief Executive Officer shall exercise his powers under sub-section (1), (2) and (3) above only in respect of the Slum Rehabilitation Area on which the Slum Rehabilitation Scheme has been approved by him.](vi)in section 41, after the words "Competent Authority" the words "Slum Rehabilitation Authority" shall be inserted.(vii)in section 42,-(A)[ after the words "in respect of any matter which" the words "the Slum Rehabilitation Authority," shall be inserted;] [Paragraph (A) was substituted by Maharashtra 11 of 2012, Section 5(3), (w.e.f. 19-6-2012).](B)for the word "Tribunal" the words "Special Tribunal" shall be substituted;(viii)in section 43, after the words "Competent Authority" the words "Slum Rehabilitation Authority" shall be inserted;(ix)in section 44, for the word "Tribunal" wherever it occurs, the words "Special Tribunal" shall be substituted;(x)in section 44A,-(A)in sub-section, (2), for the word "Tribunal", wherever it occurs, the words "Special Tribunal" shall be substituted;(B)in the marginal note, for the word "Tribunal" the words "Special Tribunal" shall be substituted;(xi)throughout section 45, including in the marginal note, for the words "the Tribunal", wherever they occur, the words "the Special Tribunal" shall be substituted;(xii)for section 47, the following section shall be substituted, namely :-"47. Cesser of corresponding laws. - Where [any land] [Substituted 'any area' by Maharashtra Act No. 38 of 2018, dated 26.4.2018.] is declared to be a slum rehabilitation area then as from the date of such declaration, the provisions of any municipal law or other law, corresponding to the provisions of this Chapter, for slum development in relation to such slum rehabilitation area, in force immediately before the said date shall, save as otherwise provided in this Chapter, cease to be in force in such slum rehabilitation area, but so long only as the said declaration remains in force."
